Section 10A(2) in The Bihar Molasses (Control) Act, 1947
(2)The State Government may on its own motion or on the application of any aggrieved person, revise any order passed under this Act by the Controller, except an order passed under Section 10 of the Act:Provided that no application shall be entertained under this Section unless it is made within thirty days of the order complained of.] [Inserted by Act 7 of 1985.]
